High Courts21 Mar 2025Dismissed
Ishwar Vs State (NCT Of Delhi)
Delhi High Court · (2025) 03 DEL CK 2070
Bharatiya Nagrik Suraksha Sanhita, 2023-Section 482, 438IPC-Section 420, 467, 468, 471, 120-B, 448, 380, 411
COURT ARCHIVE
Delhi High Court judgments
1,29,973 judgments · page 854 of 6,499
High Courts21 Mar 2025Disposed Of
Kotak Mahindra Bank Ltd Vs Directorate Of Enforcement & Ors.
Delhi High Court · (2025) 03 DEL CK 2064
Prevention of Money Laundering Act, 2002-Section 42, 26Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002
High Courts21 Mar 2025Disposed Of
Mansura Brush Works Through Its Proprietor Mohammad Hashim Vs Commissioner Of Delhi Goods And Service Tax DGST & Ors.
Delhi High Court · (2025) 03 DEL CK 2047
Constitution of India-Article 226Central Goods and Services Tax Rules, 2017-Rule 21A, 21(a)CGST Act/DGST Act
High Courts21 Mar 2025Dismissed
Narinder Kumar Vs Usha Rani Tuteja & Ors.
Delhi High Court · (2025) 03 DEL CK 1723
Indian Succession Act, 1925-Section 299, 63Indian Evidence Act, 1872-Section 68
High Courts21 Mar 2025Disposed Of
The Manager Central Warehousing Corporation Vs Veer Singh D Through LRS & Ors.
Delhi High Court · (2025) 03 DEL CK 1714
High Courts21 Mar 2025Dismissed
Devender Kumar Vs Union Of India & Ors
Delhi High Court · (2025) 03 DEL CK 1091
Constitution of India, 1950 - Article 226, 227Railway Protection Force Rules, 1987 - Rule 134(a), 134(b), 153
High Courts21 Mar 2025Disposed Of
Siddharth Gupta Vs State (Nct Of Delhi)
Delhi High Court · (2025) 03 DEL CK 1089
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 164, 165, 318(4), 482, 528Negotiable Instruments Act, 1881 - Section 138
High Courts21 Mar 2025Disposed Of
Rohit Kharera @ Rohit & Ors Vs State Of Nct Delhi & Anr
Delhi High Court · (2025) 03 DEL CK 1088
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 406, 498AHindu Marriage Act, 1955 - Section 13B(2)
High Courts21 Mar 2025Disposed Of
Shakuntala & Ors Vs Murti Devi & Ors
Delhi High Court · (2025) 03 DEL CK 1087
Code of Civil Procedure, 1908 - Section 104, 151, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rules 1, Order 43 Rules 2
High Courts21 Mar 2025Dismissed
Narinder Kumar Vs Usha Rani Tuteja & Ors
Delhi High Court · (2025) 03 DEL CK 1086
Indian Succession Act, 1925 - Section 299Evidence Act, 1872 - Section 63, 68
High Courts21 Mar 2025Disposed Of
Afrid Khan Vs State Government Of Nct Of Delhi
Delhi High Court · (2025) 03 DEL CK 1084
Code of Criminal Procedure, 1973 - Section 161, 439, 482Indian Penal Code, 1860 - Section 34, 392, 395, 397, 412
High Courts21 Mar 2025Disposed Of
Ramesh Chandra Vs Directorate Of Enforcement
Delhi High Court · (2025) 03 DEL CK 1083
Constitution of India, 1950 - Article 21, 32, 226Code of Criminal Procedure, 1973 - Section 437, 437(1), 439Indian Penal Code, 1860 - Section 34, 120B, 201, 406, 409, 420
High Courts20 Mar 2025Disposed Of
M/S HT Media Limited Vs Official Liquidator
Delhi High Court · (2025) 03 DEL CK 1971
High Courts20 Mar 2025Disposed Of
Ms. Tayal Agencies Through Its Sole Proprietor Vs Kendriya Bhandar
Delhi High Court · (2025) 03 DEL CK 1869
Arbitration and Conciliation Act, 1996-Section 11, 12, IVth ScheduleArbitration Act, 1940
High Courts20 Mar 2025Dismissed
Sunehri Bagh Builders Pvt Ltd Vs Delhi Tourism And Transportation Development Corporation Ltd
Delhi High Court · (2025) 03 DEL CK 1806
Constitution of India-Article 226, 227Arbitration and Conciliation Act-Section 5, 16
High Courts20 Mar 2025Dismissed
Kishore Kumar Vs Suresh Sethi & Ors.
Delhi High Court · (2025) 03 DEL CK 1796
Delhi Rent Control Act, 1958-Section 25 B(8)
High Courts20 Mar 2025Dismissed
Shri Bhushan Kumar Vs Gaurav
Delhi High Court · (2025) 03 DEL CK 1795
Negotiable Instrument Act, 1881-Section 138CPC-Order XConstitution of India-Article 227
High Courts20 Mar 2025Disposed Of
Shashikant Vs Bank Of Baroda
Delhi High Court · (2025) 03 DEL CK 1792
CPC-Order VIII Rule 1, XII Rule 6Constitution of India-Article 227
High Courts20 Mar 2025Disposed Of
Dinesh Yadav Vs Union Of India & Ors.
Delhi High Court · (2025) 03 DEL CK 1764
Constitution of India-Article 166CCS (Pension) Rules, 1972-Rule 26(4)